Section 4 in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984
4.
A nominal monthly deduction of Re. 1 (Rupee one only) shall be made from the honorarium of all Village Servants and the deduction shall also continue till the Village Servants attain the age of sixty. In respect of future entrants, contribution shall commence from the beginning of the calendar month following the date of entry in service and shall continue till the end of the month, preceding the date of his/ her attaining the age of sixty. The deduction shall be made from the monthly pay bills and the amounts should be credited into the State Funds under the head of account "088. Social Security Welfare-A Social Security Welfare-AE. Other Receipts-09. Contribution under Family Benefit Fund Scheme" (D.P. Code 088A AEAA 0903). No Schedules need be attached to the pay bills for the deduction made nor any separate accounts be maintained therefor.
